RAHUL SHARMA Vs. STATE OF MADHYA PRA DESH

JUDGEMENT

(1.) By way of this application under Sec. 482 of CrPC, the applicant seeks modification of order dtd. 3/7/2023 passed by this Court in MCRC 27826 of 2023 whereby this Court had granted bail to him subject to furnishing a cash surety of Rs.50,000.00.

(2.) It is contended on behalf of applicant that applicant is in custody since 28/5/2022 in connection with offence punishable under Ss. 34(2) and 49- Of the Excise Act. He is a poor person and living in the pathetic condition 12and-07-2023family members of the applicant are hand to mouth. He is unable to furnish the cash surety of Rs.50,000.00 as imposed by this Court while granting bail to him as his financial condition is not good. Considering the grounds made on behalf of applicant, in the interest of justice, this application is allowed and it is directed that the applicant shall furnish a cash surety of Rs.5,000.00 in place of Rs.50,000.00 and remaining condition shall remain as it is.

(3.) The order dtd. 3/7/2023 is accordingly modified to the extent indicated above. MCRC stands disposed of. This order shall be read conjointly with order dtd. 3/7/2023 passed in MCRC 27826 of 2023.